Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 3(5)] [Section 3] [Entire Act] State of Telangana - Subsection Section 3(5)(a) in Telangana Money Lenders Act, 1349 F. (a)No money-lender shall carry on in any district the business of money-lending without obtaining a licence provided for in sub-section (2);